Section 410D(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Before cancelling or suspending a licence under sub-section (1), the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000).] shall give the licensee, an opportunity of making his representation.
